RAJINDER PAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner has filed the present writ petition aggrieved of the action of the respondent - authorities in not considering his claim seeking appointment on a compassionate basis.

(2.) BRIEF facts are that the father of the petitioner late Shri Sikander Lal was engaged as Fitter Helper on daily wage basis under the Sub Divisional Officer, Sub Division, Chamkaur Sahib, District Ropar on 1.4.1991. The State Government issued a Policy dated 18.3.2011 whereby all such daily wagers who had completed ten years service as on 31.12.2006 were vested with a right to be regularized in service. The Superintending Engineer, Water Supply and Sanitation, Sangrur Circle issued office order No.73 dated 24.5.2011 enclosing a list of ten daily wage workers, who were stated to fulfil the requisite qualifications under the policy dated 18.3.2011 and regularizing them in the scale of Rs.4900 -10680+1300 grade pay. In the list enclosed along with this order, the name of the father of the petitioner figured at Serial No.1. Unfortunately, father of the petitioner died in harness on 24.3.2011 and as such, was not even alive to reap the benefits in the light of order dated 24.5.2011 at Annexure P1.

(3.) THE application seeking compassionate appointment submitted by the petitioner having not borne any fruit, has necessitated the filing of the instant writ petition.